(1)A Court of small causes shall not take cognizance of the suits specified in the Schedule as suits excepted from the cognizance of a Court of small causes.(2)Save as expressly provided by this Act or by any other enactment for the time being in force a suit cognizable by a Court of small causes shall not be tried by any other Court having jurisdiction, within the local limits of the jurisdiction of the Court of small causes by which the suit is triable.(3)Subject to the exceptions specified in the Schedule and to the provisions of this Act or any other law for the time being in force in the State all suits of civil nature the value of the subject matter of which does not exceed fifty thousand rupees shall be cognizable by a Court of small causes :Provided that the High Court may, by notification direct that all suits of civil nature the value of the subject matter of which does not exceed one lakh rupees shall be cognizable by a Court of small causes mentioned in the notification.
